Section 1 in The M.P. Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960
1.
(1)These rules may be called the Madhya Pradesh Government Servants (Temporary and Quasi-Permanent Service) Rules, 1960.(2)Subject to the provisions of sub-rule (3), these rules shall apply to all persons who hold a civil post under the State Government, but who do not hold a lien on any post under the Government of this State, the Government of India or any other State Government.(3)Nothing in these rules shall apply to :-(a)Government servants engaged on contract;(b)Government servants not in whole time employment;(c)Government servants paid out of contingencies;(d)persons employed in work-charged establishments; and(e)such other categories of Government servants as may be specified by the State Government by notification in the Gazette.
